Report No. 117
Appendix I
Training Facilities for Judicial Officers in Various States
S. No. |
State |
Officers to whom traning is imparted |
Nature of Traning |
Duration of Traning |
Future Plans |
Others Remarks |
|
Traning Institute |
Other Forums |
||||||
1 |
2 |
3 |
4 |
5 |
6 |
7 |
|
1 |
Andhra Pradesh | District Munsifs | Andhra Pradesh State Judicial Academy of Administration, Secundrabad | Refresher course fpr all Officers under contemptation | |||
2 |
Assam, Meghalaya, Manipur and Nagaland | (i) Munsifs and Judicial Magistrates. (ii) Additional District and Sessions Judge | North Eastern Judicial Officers Traning Institute, Guwahati | (i) 4 months (ii) | |||
3 |
Bihar | No traning institute and no provision for refresher courses. | |||||
4 |
Delhi | Judicial Officers | Servece | Attached to civil judges and Session Judges | 4 weeks | To set up a traning institute | |
5 |
Gujarat | Civil Judges(Jr. Division) | In courts | Depending of the experience at Bar of the candidate Concerned | No Objection to traning institute at the Central level | ||
6 |
Jammu and Kashmir | Traning courses for new recruits and refersher courses for senior judicial officers were started in 1972 but have creased to function since long | |||||
7 |
Karnataka | Munsifs of 1980 batch | At High Court | Setting up of Traning Institute under active consideration | |||
8 |
Kerala | (i) Munsifs and Judicial Magistrates II Class (ii) District Judges and Chief Judicial Magistrate | (i) At High Court (ii) Course conducted by Indian Institute of Public Administration and Institute of Criminology and Forensic Sciences | (i) 6 months | |||
9 |
Madhya Pradesh | Civil Judges | Under District Judges | 6 months | |||
10 |
Maharashtra | Civil Judges cum Magistrates | Under District Judges | 6 months | Judicial Officers Traning Institute, Nagpur started in 1972 but closed in 1978 as expenses were no commensutate with advantages derived | ||
11 |
Orissa | (i)Munsifs (ii) Officers of Lower and Higher judicial Services | In-service traning for a refresher course | Provision for 2 years which may be shortened by High Court | Favour traning programmes with extensive refresher courses | ||
12 |
(i) Punjab and Hariyana (ii) Himachal Pradesh | Judicial Officers | Traning courses at Institute of Criminology and Forensic Sciences | Himachal Pradesh proposes to train their new officers at Himachal Pradesh Institute of Public Adminstration | |||
13 |
Tamil Nadu | (i) Judicial Magistrate II Class (ii) Judicial Magistrate 1st Class (iii) State Judicial Service officers | (i) State Departments (ii) Institute of Criminology and Forensic Science (ii) (i and ii) | (i) 39 weeks (ii) 3 weeks | Traning of Judicial officers at Central level not necessary | ||
14 |
Uttar Pradesh | Judicial Service Officers | Administrative Traning Institute, Nanital | 6-8 weeks | No refresher course organised at present | ||
15 |
West Bengal | Junior Judicial Officers | With Senior Judicial Officers | Short duration | |||
Other Central for Traning of Judicial Officers |
|||||||
16 |
Gandhi Labour Institute, Ahmemdabad | Labour Judiciary | If the Institute has capacity, can it be used for traning other judicial officers also. | ||||
17 |
Indian Institute of Public Adminstration New Delhi | Short duration | Offer courses in Adminstrative Law and Criminal Justice Adminitration | ||||
18 |
Institute of Criminology and Forensic Sciences, New Delhi | Short duration | Offer courses in Crime and Justice, Criminology and Forensic Sciences | ||||
